SHIVKUMAR RAWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application u/S.439, Cr.P.C. for grant of bail.

(2.) The applicant has been arrested by Police Station Tendua, District Shivpuri (M.P.), in connection with Crime No.105/2019 registered in relation to the offence punishable u/Ss.394 and 11/13 of MPDVPK Act.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated in the matter. He has not committed the offence in any manner. The applicant is in custody since 25.10.2019. It is further submitted the applicant is Sarpanch of the village and due to political enmity the applicant has falsely implicated in the case. He has produced copy of order-sheets and stated that in the maximum cases registered againt the applicant he has been acquitted by trial Court. It is further alleged that investigation in the matter is over and charge-sheet has been filed on 25.10.2019, therefore, he prays for grant of bail.